Rajasthan High Court - Jodhpur
Ms. Mamta Bishnoi vs State Of Rajasthan on 18 July, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10490/2019
1. Ms. Mamta Bishnoi D/o Shri Jag Ram Bishnoi, Aged About
30 Years, By Caste Bishnoi, Resident Of Village Vadanaya,
District Jalore.
2. Rameshwari D/o Babu Lal, Aged About 34 Years, Resident
Of Godaro Ki Dhani, Gandhavkala, Tehsil Gudamalani,
District Barmer.
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Government Of
Rajasthan, Secretariat, Rajasthan, Jaipur.
2. The Director, Medical And Health Services, Rajasthan,
Jaipur.
3. The Addl. Directo (Admn.), Medical And Health Services,
Rajasthan, Jaipur.
----Respondents
For Petitioner(s) : Ms. Deepika Soni.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 18/07/2019 It is submitted by learned counsel for the petitioners the issue raised in the present writ petition is similar to SBCWP No.8547/2019 (Kanchan & Ors. v. State of Rajasthan & Ors.), wherein notices have been issued and interim order has been granted by the Co-ordinate Bench of this Court.
In view of the submissions made, issue notice. Connect with SBCWP No.7724/2019. In the meanwhile, the respondents are directed to verify the documents of the petitioners pursuant to the advertisement dated (Downloaded on 01/09/2019 at 10:51:12 PM) (2 of 2) [CW-10490/2019] 18.06.2018 and the notice dated 27.05.2019 issued in this regard for appointment on the post of ANM. However, the result of the petitioners shall be kept in a sealed cover.
(ARUN BHANSALI),J 264-Sumit/-
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